PARMAJIT SINGH Vs. AGNIESZKA EWA

JUDGEMENT

(1.) THIS is an application for preponing the hearing of the appeal and deciding the matter in view of the compromise between the parties. FAO No. 300-M of 2005: The main appeal is against the judgment dated 05.09.2005 of Additional District Judge, Jalandhar whereby petition filed by Paramjit Singh, petitioner- husband against Agnieszka Ewa, respondentwife, under Section 27 of the Special Marriage Act, 1954 for decree of divorce, was dismissed. F.A.O. No. 300-M of 2005

(2.) NOW respondent-wife says that she has compromised with the appellant and she wants to be separated away from him( Paramjit Singh, husband ) and decree of divorce may be granted. Respondent-wife Agnieszka Ewa is a Poland Nationality and is stated to have settled in Italy. She understands some words of English. I have put questions to her and have satisfied myself that she has voluntarily appeared in the Court to get divorce from the appellant. Respondent-wife further says that the marriage may be dissolved by way of decree of divorce. Under these circumstances, appeal is accepted. The marriage between the parties shall stand dissolved by way of decree of